Kerala High Court
Ibrahim.K vs State Of Kerala on 24 May, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
WPC.No.25519/2023
& con.cases
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 25519 OF 2023
PETITIONER:
USMAN KURIKKAL. O.V.,
AGED 53 YEARS, S/O HAJI OV.C.K.KURIKKAL,
MANAGER, ABDU RAHMAN NAGAR HIGHER SECONDARY SCHOOL
CHENDAPPURAYA, AR NAGAR .P.O, MALAPPURAM DISTRICT-676 305,
(RESIDING AT KURIKKAL HOUSE, VIP ROAD, MANJERI COLLEGE P.O,
MANJERI, PIN - 676122).
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 STATE OF KERALA
REP. BY THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001.
2 DIRECTOR GENERAL OF EDUCATION
(HIGHER SECONDARY WING) DIRECTORATE OF GENERAL EDUCATION
HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM,
PIN - 695001.
3 REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE, MALAPPURAM,
PIN - 679324.
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25468/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 25468 OF 2023
PETITIONER:
THE MANAGER (K. O. RAPPAI)
CA HIGHER SECONDARY SCHOOL, COYALMANNAM, PALAKAKD,
PIN - 678702.
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 DIRECTOR OF GENERAL EDUCATION
9HIGHER SECONDARY WING) 2ND FLOOR, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM, KERALA, PIN - 695001.
3 REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, MALAPPURAM, PIN - 682026.
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 25718 OF 2023
PETITIONER:
THE MANAGER (KUNHABDULLA MUSLIAR)
R.A.C. HIGHER SECONDARY SCHOOL, KATAMERI, P.O.KATAMERI,
VIA VILLYAPALLI, KOZHIKKODE, PIN - 673542.
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 STATE OF KERALA
REP.BY THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING) DIRECTORATE OF GENERAL EDUCATION
HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM,
PIN - 695001.
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE, KOZHIKODE,
PIN - 673542.
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 26182 OF 2023
PETITIONER:
THE MANAGER,
J.F.KENNADY MEMORIAL VOCATIONAL, HIGHER SECONDARY SCHOOL
S.V.MARKET.P.O, KARUNAGAPALLY, KOLLAM, PIN - 690573.
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 STATE OF KERALA
REP.BY THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001.
2 DIRECTOR OF GENERAL EDUCATION
HIGHER SECONDARY WING DIRECTORATE OF GENERAL EDUCATION
HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM,
PIN - 695001
3 REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE, KOLLAM,
PIN - 690573.
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 26257 OF 2023
PETITIONER:
THE MANAGER
THACHINGANADAM HSS, THACHINGANADAM.P.O, MALAPPURAM
DISTRICT, PIN - 679325.
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE DIRECTOR GENERAL OF EDUCATION
(HIGHER SECONDARY WING) DIRECTORATE OF GENERAL EDUCATION
HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM,
PIN - 695001.
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE, MALAPPURAM,
PIN - 679324.
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 26770 OF 2023
PETITIONER:
P. MURALEEDHARAN
AGED 61 YEARS
S/o.LATE M.CHANDRASEKHARAN NAIR,
MANAGER, SABARI HIGHER SECONDARY SCHOOLS, PALLIKURUP.P.O,
MANNARKKAD PALAKKAD, PIN - 678582
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING) DIRECTORATE OF GENERAL EDUCATION
HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM-
695001
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE, MALAPPURAM -
676505
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 26890 OF 2023
PETITIONER:
MANAGER
A.H.S.PAREL MAMPATTUMOOLA,
MANJAPETTI, KOORAD.P.O MALAPPURAM,
PIN - 679339
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 STATE OF KERALA
REP.BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING)
DIRECTORATE OF GENERAL EDUCATION
HOUSING BOARD BUILDING, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695001
3 REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION,
REGIONAL OFFICE, MALAPPURAM, PIN - 679324
BY SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 27190 OF 2023
PETITIONER:
THE MANAGER
CHMKM HIGHER SECONDARY SCHOOL,
KAVANUR, THOTTIALANGADI POST,
MALAPPURAM DISTRICT, PIN - 673639
BY ADV SRI SEBASTIAN JOSEPH (KURISUMMOOTTIL)
RESPONDENTS:
1 THE STATE OF KERALA
REP. BY THE SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR GENERAL OF EDUCATIONAL
(HIGHER SECONDARY WING),
DIRECTORATE OF GENERAL EDUCATION,
HOUSING BOARD BUILDING, SANTHI NAGAR,
THIRUVANANTHAPURAM, PIN - 695001
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION,
REGIONAL OFFICE, CIVIL STATION,
MALAPPURAM, PIN - 676505
SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 27263 OF 2023
PETITIONER:
THE MANAGER
THE MSM HIGHER SECONDARY SCHOOL, KALLINGALPARAMBA,
KURUKA.P.O., KALPAKANCHERY (VIA), MALAPPURAM DISTRICT,
(ABDUL LATEEF, AGED 55 YEARS, S/O KUNCHIPOKER, KOTTAYIL
HOUSE, KURUKA.P.O., KALPAKANCHERY (VIA), MALAPPURAM
DISTRICT, PIN-676551), PIN - 676551.
BY ADV SRI T.R.RAJAN
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING),2ND FLOOR, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM., PIN - 695001.
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, MALAPPURAM, PIN - 682026.
SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 27694 OF 2023
PETITIONER:
THE MANAGER
A.V.M.HIGHER SECONDARY SCHOOL CHUNANGAD, OTTAPPALAM
PALAKAKD, PIN - 679511.
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 THE STATE OF KERALA
REP.BY THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING) DIRECTORATE OF GENERAL EDUCATION
HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM,
PIN - 695001.
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, MALAPPURAM, PIN - 682026.
SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 27755 OF 2023
PETITIONER:
THE MANAGER
A.S.M HIGHER SECONDARY SCHOOL, VELLIYANCHERY P.O
MALAPPURAM, PIN - 679326.
BY ADVS.
SRI T.T.MUHAMOOD
SRI NAZEER HUZAIN.H
SRI GOKUL R.NAIR
MS.NIKHILA.P
RESPONDENTS:
1 THE STATE OF KERALA
REP.BY THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001.
2 DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING) DIRECTORATE OF GENERAL EDUCATION
HOUSING BOARD BUILDING, SANTHI NAGAR, THIRUVANANTHAPURAM,
PIN - 695001.
3 REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE, MALAPPURAM,
PIN - 679324.
SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 27804 OF 2023
PETITIONER:
THE MANAGER
PPM HIGHER SECONDARY SCHOOL, KOTTUKKARA.P.O., KONDOTTY
(M.ABOOBACKER HAJI, AGED 68 YEARS, S/O MOOSA HAJI, HILAL
MANZIL, KODANGAD,MALAPPURAM DISTRICT, PIN-673638), PIN -
673638.
BY ADV SRI T.R.RAJAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING),2ND FLOOR, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM, PIN - 695001.
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, MALAPPURAM, PIN - 682026.
SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 28604 OF 2023
PETITIONER:
MANAGER,
CHEKKUTTY HAJI MEMORIAL HIGHER SECONDARY SCHOOL,
POOKOLATHUR, PULPETTA.P.O, MALAPAPURAM DISTRICT,
PIN - 676123.
BY ADVS.
SRI M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014.
3 THE REGIONAL DEPUTY DIRECTOR,
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE, MALAPPURAM,
PIN - 676505.
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 28920 OF 2023
PETITIONER:
THE MANAGER
THE SRIKRISHNAPURAM HIGHER SECONDARY SCHOOL,
SRIKRISHNAPURAM, PALAKKAD DISTRICT.PIN - 679513
(K.RADHAKRISHNAN, AGED 87 YEARS, S/O LATE MEGHAKANDAN,
KONKUDIYIL CHOLAYILKALAM HOUSE, KUTTANASSERY.P.O.,
THIRUVAZHIYODE, PALAKKAD DISTRICT, PIN-679514)
BY ADV SRI T.R.RAJAN
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY, GENERAL EDUCATION
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING),2ND FLOOR, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM., PIN - 695001
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, MALAPPURAM, PIN - 682026
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
15
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 29693 OF 2023
PETITIONER:
THE MANAGER
AGED 86 YEARS
POOMANGALATH ABDURAHIMAN, AGED 86 YEARS, S/O. MOIDEENKUTTY
KUTTAMBOOR HIGHER SECONDARY SCHOOL, PUNNASSERY P.O. VIA
NARIKUNI, KOZHIODE DISTRICT RESIDING AT PUNNASSERY,
NARIKKUNI, KOZHIKODE DISTRICT., PIN - 673585
BY ADVS.
SRI K.T.SHYAMKUMAR
SRI HARISH R. MENON
MS.K.N.ABHA
SRI A.G.PRASANTH
MS.ALEENA SEBASTIAN
MS.MARY HEDWIG BABY
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING) 2ND FLOOR, HOUSING BOARD BUILDINGS,
SANTHI NAGAR, THIRUVANANTHAPURAM - 695001
3 THE REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, PARAPPIL P.O. KOZHIKODE, PIN -
673001
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 29830 OF 2023
PETITIONER:
MANAGER,
PARUDUR HIGHER SECONDARY SCHOOL
PALLIPPURAM, KARAMBATHUR. P.O., PATTAMBI, PALAKKAD
DISTRICT, PIN - 679305
BY ADVS.
SRI M.R.ANISON
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 2. THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR, HIGHER SECONDARY EDUCATION,
REGIONAL OFFICE, MALAPPURAM, PIN - 676505
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 30202 OF 2023
PETITIONER:
MANAGER,
P.T.M. HIGHER SECONDARY SCHOOL
THRIKKATERI. P.O, PALAKKAD DISTRICT, PIN - 679502
BY ADVS.
SRI M.R.ANISON
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
REGIONAL OFFICE, CIVIL STATION, MALAPPURAM - 676505
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 30460 OF 2023
PETITIONER:
MANAGER,
ANANGANNADI HIGHER SECONDARY SCHOOL
P.O.PANAMANNA, OTTAPALAM, PALAKKAD DISTRICT, PIN - 679501
BY ADVS.
SRI M.R.ANISON
MS.P.A.RINUSA
MS.A.MEENAKSHI
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
REGIONAL OFFICE, CIVIL STATION, MALAPPURAM - 676505
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
19
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 30704 OF 2023
PETITIONER:
MANAGER,
DARUNNAJATH HIGHER SECONDARY SCHOOL
NELLIPUZHA.P.O, MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADVS.
SRI M.R.ANISON
SMT. V.BHARGAVI (PANANGAD)
MS.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
REGIONAL OFFICE, CIVIL STATION, MALAPPURAM - 676505
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 31664 OF 2023
PETITIONER:
MANAGER,
S.M.M. HIGHER SECONDARY SCHOOL
RAYIRIMANGALAM ,TANUR- 676302,
MALAPAPURAM DISTRICT
BY ADVS.
SRI M.R.ANISON
MS.V.BHARGAVI (PANANGAD)
MS.P.A.RINUSA
MS.A.MEENAKSHI
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
REGIONAL OFFICE, CIVIL STATION, MALAPPURAM - 676505
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
21
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 33493 OF 2023
PETITIONER:
IBRAHIM.K
AGED 70 YEARS
SON OF LATE KUNHEED, MANAGER, AKMHSS, KOTTOOR, KOTTAKKAL,
MALAPPURAM, PIN - 676503
BY ADVS.
SRI AUGUSTINE JOSEPH
SRI TONY AUGUSTINE
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,GENERAL
EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR OF GENERAL EDUCATION
(HIGHER SECONDARY WING), DIRECTORATE OF GENERAL EDUCATION,
HOUSING BOARD BUILIDING, SANTHI NAGAR, THIRUVANANTHAPURAM,
PIN - 695001
3 REGIONAL DEPUTY DIRECTOR
HIGHER SECONDARY EDUCATION, REGIONAL OFFICE, MALAPPURAM,
PIN - 679324
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 33861 OF 2023
PETITIONER:
MANAGER, KHM HIGHER SECONDARY SCHOOL
AGED 65 YEARS
VALAKKULAM, VALAKKULAM P.O, MALAPURAM, PIN - 676508
BY ADVS.
SRI M.R.ANISON
MS.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION,
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM,, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
REGIONAL OFFICE, CIVIL STATION, MALAPPURAM, PIN - 676505
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases
23
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
WP(C) NO. 38096 OF 2023
PETITIONER:
MANAGER, E.M.O.R. GIRLS H.S.S, PALAD
AGED 57 YEARS
MANIMOOLY P.O, MALAPPURAM, PIN - 679333
BY ADVS.
SRI M.R.ANISON
MS.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT
GENERAL EDUCATION DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF GENERAL EDUCATION
OFFICE OF THE DIRECTOR OF GENERAL EDUCATION, JAGATHY,
THIRUVANANTHAPURAM, PIN - 695014
3 THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION
REGIONAL OFFICE, CIVIL STATION, MALAPPURAM, PIN - 676505
SMT.NISHA BOSE, SR. GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2024, ALONG WITH WP(C).25519/2023 AND CONNECTED CASES, THE COURT
ON 24.05.2024 DELIVERED THE FOLLOWING:
WPC.No.25519/2023
& con.cases -24-
T.R.RAVI.J
---------------------------------------
WP(C)Nos.25519/2023, 25468/2023, 25718/2023,
26182/2023, 26257/2023, 26770/2023, 26890/2023,
27190/2023, 27263/2023, 27694/2023,
27755/2023,27804/2023, 28604/2023, 28920/2023,
29693/2023, 29830/2023, 30202/2023, 30460/2023,
30704/2023, 31664/2023, 33493/2023, 33861/2023
& 38096/2023
------------------------------------------
Dated this the 24th day of May, 2024
JUDGMENT
The issue involved in all these cases concerns the sanction of
additional Higher Secondary batches to the schools run by the
petitioners. There are also consequential prayers. All these cases are
hence being heard and disposed of together.
2. The immediate provocation for filing all these writ
petitions is the issuance of G.O.(MS)No.106/2023/G.Edn dated
27.07.2023, whereby the Government sanctioned 97 temporary
additional batches during the academic year 2023-2024 in 97
schools in the Malabar area. W.P.(C).Nos.25519, 25468, 25718,
26257, 26770, 26890, 27694, 27755, 29693, and 33493 of 2023
have been filed with a prayer for a direction to sanction additional
batches for the petitioner schools, to call for applications from the
& con.cases -25-
schools in the locality for sanctioning additional batches and to
quash G.O.(MS)No.106/2023/G.Edn dated 27.07.2023 by which 97
additional batches were sanctioned. W.P.(C)Nos.27263, 27804, and
28920 of 2023 have been filed with the same prayers and with an
additional request to consider and dispose of the representations
filed by the petitioner schools seeking additional batches. W.P.
(C)Nos.26182, 28604, 29830, 30202, 30460, 30704, 31664, 33861,
and 38096 of 2023 have been filed with similar prayers, but the
prayer to quash the Government Order sanctioning 97 additional
batches to other schools is included only in W.P.(C)Nos.33861 and
38096 of 2023 and not in the others. W.P.(C)No.27190 of 2023 has
been filed with the prayer for sanctioning additional batches and for
a direction to consider the representation filed by the petitioner for
that relief. Since the academic year 2023-2024 is already over, it will
not be proper for this Court to interfere with the additional batches
already granted as per the Government Order, as students have
already joined the additional batches and completed their academic
year. The only question being considered by this Court is whether
the order Ext.P11 was issued following the law laid down by this
Court in earlier writ petitions.
& con.cases -26-
3. Heard Sri T.T. Muhamood, learned counsel for the
petitioners in W.P.(C)Nos.25519/2023, 25468/2023, 25718/2023,
26182/2023, 26257/2023, 26770/2023, 26890/2023, 27694/2023
and 27755/2023, Sri M.R.Anison, learned counsel for the petitioner
in W.P.(C)Nos.28604/2023, 29830/2023, 30202/2023, 30460/2023,
30704/2023, 31664/2023, 33861/2023 and 38096/2023,
Sri K.T.Shyamkumar, learned counsel for the petitioner in W.P.
(C)No.29693/2023, Sri Augustine Joseph, learned counsel for the
petitioner in W.P.(C)No.33493/2023, Sri Sebastian Joseph
(Kurisummoottil), learned counsel for the petitioner in W.P.
(C)No.27190/2023, Sri Rajan T.R., learned counsel for the
petitioners in W.P.(C)Nos.27263/2023, 27804/2023 and 28920/2023
and Smt.Nisha Bose, Senior Government Pleader on behalf of the
official respondents/State.
4. After abolishing the Pre-Degree Course and introducing
the 10 + 2 curriculum in the schools, during the academic year
1997-98, the exercise of processing applications for sanctioning Plus
Two courses in schools began. Though the State Government had
announced its policies in this regard in various Government Orders
issued from time to time indicating the procedure that would be
& con.cases -27-
followed for identification of the High Schools where the Higher
Secondary batches are to be allowed to be started, the State failed
to adhere to its own laid down policies while sanctioning additional
batches. In a batch of writ petitions filed in the year 2000, a Division
Bench of this Court had held that though the procedure for
screening the applications and identifying the schools for sanction of
Plus Two courses had been laid down, the same was not followed.
Finding manifest arbitrariness in sanctioning Plus Two courses, this
Court had quashed the Government Orders issued in that regard
(See Judgment dated 07.07.2000 in OP.No.17843/2000 and
connected cases). This Court directed the State Government to
follow the procedure laid down by it in the Government Orders
within a specified time frame.
5. Even after the above judgment, no uniform principle was
adhered to in the subsequent years, by the various successive
Governments. The Government issued G.O.(MS) No.185/13/G.Edn
dated 11.06.2013, whereby it was decided to accord sanction for
two batches of Higher Secondary Courses in 148 Grama Panchayats
where there are no Higher Secondary Schools and 382 batches in 8
northern districts from Ernakulam to Kasargode. The said
& con.cases -28-
Government Order was also challenged in a batch of writ petitions.
The writ petitions were allowed by a learned Single Judge quashing
the Government orders as ultra vires the provisions of the Kerala
Education Rules (KER).
6. The judgment of the learned Single Judge was reversed
by a Division Bench of this Court holding that the provisions of the
KER will not apply to the sanctioning of Higher Secondary Courses in
Higher Secondary Schools and that there was no material before the
Court warranting interference with the policy decisions taken by the
State Government. The Division Bench in its judgment in
W.A.No.1341 of 2013, however, observed that after giving effect to
the policy decision dated 11.06.2013, the Government should also
consider the grant of Higher Secondary Courses in other areas
where there was an educational need.
7. After the judgment of the Division Bench, a Cabinet
Committee was constituted with the Minister of Education as the
Chairman. Another committee had been constituted with the
Director of Higher Secondary Education as the Chairman. The
recommendations made by the Director of Higher Secondary
Education along with a list of schools for starting the plus two
& con.cases -29-
courses and for sanctioning additional batches were submitted on
19.05.2014 and the said report was accepted by the Cabinet
Committee. However, at that stage, the Government issued G.O.
(MS)No.86/14/G.Edn dated 24.05.2014 which indicated that the
decision of the Government was not to sanction new Higher
Secondary Schools during the academic year 2014-2015, but only to
sanction additional batches throughout the entire State and to invite
applications for the same. The reason for the decision appears to be
that there would be unaffordable financial commitment if new Higher
Secondary Schools were allowed. The Government Order dated
24.05.2014 was challenged by the Managements of some of the
schools, before this Court, and a Division Bench of this Court
quashed the Government Order dated 24.05.2014 finding that the
Government did not have any material to support a deviation from
its earlier policy decision stated in the Government Order dated
11.06.2013. Thereafter, the Cabinet again considered the matter on
16.07.2014. A sub-committee was constituted to go into the matter.
Based on the recommendations of the Cabinet Sub-committee, that
was accepted by the Council of Ministers, G.O.(MS)No.143/14/G.Edn
dated 31.07.2014 was issued. The above Government Order was
& con.cases -30-
challenged in a batch of writ petitions.
8. A learned Single Judge of this Court heard the cases in
detail and took note of the events that took place from the academic
year 1997-98 and the previous judgments of this Court on the
subject, which have been narrated above. The judgment of the
learned Single Judge, in the said cases, has been reported as
Manager, St.Sebastian High School Thrissur District v. State
of Kerala and others [2015 KHC 725]. After a detailed
consideration of the entire issues involved, this Court issued specific
directions that are to be followed while sanctioning Plus Two courses
in schools. The Government accepted the above judgment. The
directions issued by this Court were comprehensive and were to
guide the Government while granting Higher Secondary Courses.
One of the directions was that the Government should evolve and
put in place suitable machinery to determine the educational need in
each district in the State in the field of Higher Secondary Education
which shall determine the educational need on an ongoing basis so
that the educational need for any academic year is estimated at
least a year in advance. There is a further direction to the State
Government to periodically call for applications from the Educational
& con.cases -31-
Agencies in the districts concerned and take steps to sanction Higher
Secondary Courses in such districts.
9. Though directions were issued as early as in 2015,
confusion continued in the matter of sanction of higher secondary
batches. The issue again came up for consideration before this Court
in Manager, Munniyoor HSS, Parakkadavu v. State of Kerala
and others [2022 KHC 64]. There were two writ petitions before
the Court and the prayers were for setting aside a Government
Order by which the request made by the petitioner therein for
sanction of additional higher secondary batches was declined by the
Government. The contention of the petitioner before the Court was
that the directions issued by this Court in St.Sebastian (supra)
were not being followed by the Government. The Court took note of
the fact that the petitioners before the Court were conducting a
school in Munniyoor, which is an educationally, socially, and
economically backward area and that about 2000 students were
studying in the school. It was noticed that 750 students passed the
SSLC examination during the previous academic year and there
were only 4 plus one batches which can accommodate about 200
students. The Court considered the total number of students who
& con.cases -32-
had applied for the course in the Malappuram district and the total
number of seats available in the district and found an acute shortage
of seats in several local areas in Malappuram district. The Court
found that once the educational need in an area is established, and
the same is supported by the findings of a committee constituted by
the Government itself, the Government cannot be heard to contend
that the applications for additional batches shall not be considered
until the Government decides in that regard. The Court held that
the Government would be abdicating its constitutional duty of
providing education to a citizen by taking such a stand. The Court
directed the Government to sanction three additional batches for the
school in question.
10. The judgment of the learned Single Judge was challenged
in appeal before a Division Bench of this Court. The Division Bench
disposed of the appeals by judgment in State of Kerala v. Sreelal
[2023 (1) KLT 319]. Paragraph Nos.13 and 14 of the judgment
read as follows:
"13. Before dealing with the Writ Petition filed by the Manager, it is
necessary to remind ourselves the principles to be kept in mind while
dealing with a Writ Petition of this nature. Every citizen has a right to
education under the Constitution and the State is under an obligation to
establish educational institutions so as to enable citizens to enjoy the
& con.cases -33-
said right. The State may discharge the said obligation either through
State owned educational institutions or through private educational
institutions recognised and regulated by the State (See Mohini Jain v.
State of Karnataka & Ors., 1992 (2) KLT OnLine 1040 (SC) = 1992 KHC
898). If the State is not able to discharge the said obligation for
reasons beyond its control through the State owned educational
institutions, no doubt, the State is certainly entitled to discharge the
said obligation through State recognised and regulated educational
institutions including aided institutions. It is necessary to clarify in this
context that the obligation of the State as enshrined in the Constitution
is only to take necessary steps to cater to the educational needs of the
citizens within the limits of its economic capacity, and it cannot be said
that in the matter of evolving a policy and in the matter implementing
the policy so evolved, the Government cannot take note of the financial
implications involved (See Unni Krishnan J.P. v. State of Andhra Pradesh
(1993 (2) KLT OnLine 1113 (SC) = (1993) 1 SCC 645) and Modern
School v. Union of India, (2004 (3) KLT SN 13 (C.No.17) SC =(2004) 5
SCC 583). Needless to say, what is expected from the Government is
that there has to be a fair decision in the matter of discharging the said
constitutional obligation.
14. It is seen that this Court has noticed in St.Sebastian's High
School, that there is no proper system in place in the State for
assessment of educational need in the field of secondary education, and
in the absence of a consistent and transparent policy, the allotment
process of fresh and additional batches of higher secondary courses is
always entangled in litigations. In the aforesaid circumstances, this
Court issued the following directions to the Government in the matter of
consideration of applications for the grant of higher secondary courses:
(i) The State Government shall evolve and put in place suitable
machinery to determine the educational need in each district in
the State in the field of higher secondary education;
(ii) The machinery to be set up by the State Government must
& con.cases -34-
be one that determines such educational need on an ongoing
basis so that the educational need for any academic year is
estimated at least a year in advance.
(iii) Based on the determination of educational need, the State
Government must periodically call for applications from
educational agencies in the district concerned and take steps to
sanction higher secondary courses in such districts.
(iv) The criteria evolved by the State Government for sanctioning
higher secondary courses must, inter alia, take into account the
socially, educationally and economically backward areas in each
district.
(v) While considering applications in areas where an educational
need has been determined as existing, the State Government
shall give preference to those applicants who have been
recommended for the grant of higher secondary course in the
past, either through Government Orders or through judgments of
this Court, but were not sanctioned Higher Secondary Courses
only because there was no policy decision then taken by the
State Government to sanction Higher Secondary Courses in the
State, or on account of the then Government facing financial
constraints. Such cases would have to be considered favourably
for a grant, subject to the applicant concerned complying with
the infrastructural and other requirements mandated by the
Kerala Education Act and Rules.
(vi) Insofar as I have directed that the State Government shall
call for applications, based on the perceived educational need
determined in any area, before considering a grant of higher
secondary course to any educational agency in the said area, it
would be open to the petitioners herein to respond to any call for
applications by the Government, as and when made, and the fact
that they have preferred applications in the past or that any such
application preferred has been rejected in the past shall be of no
& con.cases -35-
relevance in a consideration by the State Government of the
merit of the fresh applications so preferred by the petitioners.
(vii) The State Government shall endeavour to complete the
above exercise by 31.03.2016 for the next academic year and
thereafter, sanction courses based on educational need by 31st
March of every succeeding year so that no student is prejudicially
affected in the pursuit of his higher secondary education in the
State during the academic year 2016-17 or thereafter.
It is seen that the Government has accepted the directions contained in the
judgment of this Court in St. Sebastian's High School, and issued Ext.P4
order on 05.04.2016 constituting Regional Level Committees covering two
Districts and a State Level Committee for assessment of the educational
need of the State in the field of higher secondary education. It is directed in
the said order that the Regional Level Committee shall furnish a report to
the State Level Committee for the next academic year before 30th
September every year and the State Level Committee shall scrutinize the
report of the Regional Level Committees and submit a final report to the
Government before 31st October every year. It was also stated in the said
order that the Government will examine the report of the State Level
Committee and take a decision for calling for applications to be set out in
the detailed guidelines to be issued later and the entire exercise on the
basis of the educational needs shall be completed within 31st March of the
succeeding year. We have perused the judgment of this court in St.
Sebastian's High School and we are in complete agreement with the
said decision. Having regard to the directions issued by this Court in
the said case and the directions issued in Ext.P4 order issued by the
Government in compliance with the directions of this court, we are
also of the view that if the directions issued by this Court in the said
case and the directions in Ext.P4 order are complied with, the
process of allotment of higher secondary courses in the State would
be consistent and transparent conforming to the constitutional
requirements." (emphasis supplied)
& con.cases -36-
11. After outlining the principles of law involved, the Division
Bench held that in a situation of this nature where the educational
need and shortage of facilities are found, but the Government is not
taking steps to cater to the need, the right of persons who run
educational institutions being one traceable only to Article 19(1)(g)
of the Constitution, all that can be sought for are directions to the
Government to comply with the guidelines in this regard and nothing
more. This Court considered the contention of the management of
various schools, that the Government is obliged to grant additional
batches of Higher Secondary Courses since the State Level
Committee constituted by the Government pursuant to the
directions issued by this Court in St.Sebastian (supra), had
recommended the grant of additional batches of Higher Secondary
Courses in the schools and held that the arguments cannot be
accepted since the Government is not bound by the report of the
State Level Committee and the purpose of the report is only to
enable the Government to take a fair decision in the matter and to
make the process of allotment of Higher Secondary Courses in
various schools in the aided sector consistent and transparent.
Regarding the arguments advanced that the State Government had
& con.cases -37-
not invited applications as directed by this Court in St.Sebastian
(supra), the Division Bench held that the relief that can be prayed
for in such situations is only for a direction to the Government to act
upon the report of the State Level Committee and invite
applications. The contention of the Government Pleader that
sanctioning additional batches in a few Higher Secondary Schools
that have made individual representations before the Government
and which have approached this court challenging the decisions
rejecting their representation will open up a Pandora's Box, and the
Government will be in a predicament in dealing with such
applications in the light of directions of this Court in St.Sebastian
(supra) was held to be justified. The Court held that in any areas
where policy decisions involving financial implications are to be
taken by the Government, the scope of judicial review is limited,
that in such cases, the State is competent to frame a policy, and
that unless a policy so framed is capricious or is in conflict with
constitutional or statutory provisions, it is not open for the Court to
interfere with such policy decisions. The Division Bench referred to
the decision in M.P.Oil Extraction v. State of MP [1997 (7) SCC
592]. The Division Bench finally directed the Government to
& con.cases -38-
consider the acute shortage of facilities in the field of Higher
Secondary Education in Malappuram District and decide how it would
cater to the needs of the district.
12. The grievance of the petitioners in these writ petitions is
that even after the judgment of the Division Bench in Sreelal
(supra), the Government has not considered the issue from the
right perspective and taken a decision, and instead, went ahead with
granting additional batches to 97 schools on a pick and choose basis
without really ascertaining the educational need in the different
areas. It is submitted that not only has the Government abdicated
its duties as has been pointed out in the decisions referred supra,
but the Government has also gone ahead to take arbitrary decisions
as to choosing persons without any reference to the real need of the
localities.
13. The role of this Court in these writ petitions is very
limited. The Division Bench in Sreelal (supra) has already pointed
out the reliefs that can be claimed by educational institutions, in
such matters. The Division Bench has unequivocally held that (i)
individual requests for grant of additional higher secondary batches
cannot be entertained; (ii) there cannot be a direction to grant
& con.cases -39-
additional Higher Secondary batches, merely for the reason that the
State Level Committee had recommended so; (iii) where financial
commitments are involved, the policy evolved by the State for
sanction of Higher Secondary Course, cannot be interfered with,
unless it is capricious or is in conflict with constitutional or statutory
provisions ; (iv) that the process of allotment of Higher Secondary
Courses in the State would be consistent, transparent and
conforming to the constitutional requirements, if the directions of
this Court in St.Sebastian(supra), and, in the Government order
G.O.(MS)No.75/2016/G.Edn. dated 5.4.2016 are followed.
14. Coming to the present fact situation, I shall refer to the
facts borne out from the pleadings in WP(C)No.25519 of 2023
treating it as the lead case. The petitioner in WP(C)No.25519 of
2023 is the Manager of AR Nagar Higher Secondary School situated
within the territorial limits of AR Nagar Grama Panchayat in
Malappuram District. It is stated that more than 4000 students are
studying in the school and 564 students passed SSLC examination
during the previous academic year. The number of seats available for
plus one course in the petitioner's school was only 200 and it is
submitted that more than 300 students will be deprived of the
& con.cases -40-
facilities in the school for pursuing their higher studies. This is the
factual basis on which additional batches are requested. The
petitioner submits that by Ext.P5 Government Order dated
27.07.2023, sanctioning 97 temporary batches, schools with
sufficient batches have been allowed additional batches but schools
that have educational needs have been avoided.
15. Ext.P5 says that the Director of General Education had,
vide letter dated 21.07.2023, recommended the sanction of 97
temporary plus one batches, to 97 Government schools and aided
schools for the year 2023-2024 and the said recommendation is
being accepted. It is seen from the order that online applications
had been called for, for allotment of seats for plus one, and classes
were started on 5th July after completing three levels of allotments.
It is also noticed that more than 32433 students were awaiting
admission without getting allotment. It is further stated that even
though on the State level, there are more seats than applied for, in
Palakkad and Malappuram Districts, the seats available are much
less than the requirement. It is further stated that the Director of
General Education had reported that in six districts from Palakkad to
Kasargode, in various Taluks, there is a shortage of number of seats,
& con.cases -41-
which is the reason why 97 additional batches are recommended
with an additional financial outlay of `15,71,40,000/-.
16. On 13.09.2023, this Court directed the petitioners as well
as the respondents in these cases to give details of the total number
of students who have passed out SSLC from the petitioners' schools
and the students who already got admission for Plus One in the
petitioners' school or other schools. The purpose was to ascertain
the situation as to how many students who have passed out are
waiting without being able to get admission for further studies.
Affidavits were filed thereafter.
17. On 25.09.2023, this Court took note of the list made
available by the Government Pleader showing the students who have
passed out SSLC from the schools in question and directed the
respondents to give the number of seats available in those schools
for the plus two classes along with such details that can give a clear
idea about the requirement in each of the schools. Thereafter on
29.09.2023, this Court directed the Government Pleader to place on
record an affidavit stating the actions that have been taken
according to G.O.(MS)No.75/2016/G.Edn dated 05.04.2016 and how
the educational need was identified in each of these cases. There
& con.cases -42-
was also a direction that the affidavit should clearly state about how
the 97 additional batches were temporarily allowed and how the
schools that were chosen for additional batches were identified. A
detailed counter affidavit was filed by the Government Pleader
thereafter.
18. It is stated in the counter affidavit that applications for
Plus One admission for the academic year were invited online on
02.06.2023 and the first-year classes commenced on 5 th July after
completing the allotment of three phases. A total number of 417545
students applied in the main phase and 60488 students in the
supplementary allotment out of which 361126 students got Plus One
admission. It is stated that after the first supplementary allotment
on 05.07.2023, 18005 vacancies existed in the merit quota, 10449
in the management quota, and 36203 in the unaided quota. It is
submitted that there were 28454 vacancies in the schools and the
total number of seats was found to be surplus at the State level. It
is however admitted that, at the district level, there is a shortage of
seats in Malappuram and Palakkad Districts. Since classes had
already begun, there was limited time available with the
Government to select the schools to cater to the needs of the
& con.cases -43-
students and the shortage of streams was identified by analysing the
total number of applicants, the admitted students, the number of
students waiting for allotments, etc. It is submitted that these facts
are already available in the Central Allotment Portal. It is stated that
the allotment of temporary batches in the Malabar area was a policy
matter of the Government. It is further stated in the affidavit that
the schools having infrastructure facilities were identified from the
details submitted by the schools during the time of uploading the
details in the Central Allotment Portal, and after verification of the
infrastructure and taking an undertaking from the Principals of the
schools, the decision was taken for allowing 97 additional batches. It
is also submitted that apart from the infrastructure facilities, options
submitted by the students who were waiting for admission were also
considered. The counter affidavit further states that providing
sufficient batches for admission of all the students who passed the
10th standard from a particular school, cannot be accepted as the
yardstick for grant of additional batches and that such a course of
action will not cater to the needs of the students. It is submitted
that when it comes to the Higher Secondary stream, there are about
46 course combinations available, and the students can choose any
& con.cases -44-
of the 46 course combinations. All the 46 combinations will not be
available in a single school. It is submitted that a student who
passed out from a school will not seek admission in the same school
necessarily and would go by their choice of combination of subjects.
It is submitted that Higher Secondary education is not the only
option available to the students who passed out from 10 th standard,
they also have the option of VHSE, ITI, Polytechnic, etc.
19. It is admitted in the counter affidavit that the State Level
Committee did not submit any report of the Government for
sanctioning additional batches as required in G.O.
(MS)No.75/2016/G.Edn. during the previous year. However, the
educational needs have been addressed by sanctioning temporary
batches. It is also stated that 14 higher secondary batches having
insufficient strength were shifted to Malappuram and other districts
by Ext.R1(a) Government order dated 12.06.2023. The State relies
on the judgment of the Division Bench in Sreelal (supra) to submit
that the Government is not bound by the report submitted by the
State Level Committee and the report can only enable the
Government to take a fair decision in the matter.
20. Elaborate arguments were advanced by the counsel for
& con.cases -45-
the petitioners and the Government Pleader. The counsel for the
petitioners submitted that, admittedly, 30000 students were
awaiting admissions when the impugned order sanctioning 97
batches was issued. It is submitted that seat availability is only in
southern districts and there was no seat availability as far as
northern districts are concerned. When more than 15000 seats were
required in Malappuram District alone, only 53 temporary batches
were granted in Malappuram which will be barely sufficient to meet
the demand. These facts are borne out by the records which have
been produced in this case by the Government itself. The
Government meets the above arguments by stating that even
though demands have been raised by the Managers of the schools,
there are no complaints received from any students or their parents,
stating that they could not get admission for want of sufficient seats.
The above contention does not require any consideration. The
students and parents will be busy trying to get admission to some
school and will not be unnecessarily spending their time complaining
to the State Government about the deficiency in the facilities for
higher studies that are provided by the State Government. The
counsel for the petitioners further submitted that the Government
& con.cases -46-
cannot deviate from the procedures which have already been laid
down and considered in the judgment in St.Sebastian (supra) and
any deviation from the procedure can only be by a legislative
process. Admittedly, there has been no such legislative process. The
Government cannot hence contend that they are not bound by the
directions issued by this Court in St.Sebastian (supra). The
Division Bench in Sreelal (supra) also affirmed the directions
contained in the judgment in St.Sebastian (supra) and directed
the Government to decide on the educational needs in Malappuram
District. The judgment of the Division Bench in Sreelal (supra) as
well as the judgment of the Single Judge which was impugned in the
said appeal, clearly point out the fact situation in the district and the
actual requirement. There is no case that the education need in the
district has considerably reduced thereafter.
21. Even though this Court had directed the Government
Pleader to place on record an affidavit showing the steps that had
been taken for identifying the education needs as per the directions
contained in G.O.(MS)No.75/2016/G.Edn. dated 05.04.2016, the
affidavits which have been filed do not indicate any such action that
had been taken. On the other hand, the affidavits clearly show that
& con.cases -47-
no steps were taken to identify the education needs in the districts,
especially in Palakkad and Malappuram. Paragraphs 3, 4, and 5 of
the Government Order referred to above are extracted for reference;
"(iii) Based on the determination of educational need, the State
Government must periodically call for applications from educational
agencies in the district concerned and takes steps to sanction
higher secondary courses in such districts.
(iv) The criteria evolved by the State Government for sanctioning
higher secondary courses must, inter alia, take into account the
socially, educationally and economically backward areas in each
district.
(v) While considering applications in areas where an educational
need has been determined as existing, the State Government shall
give preference to those applicants who have been recommended
for the grant of higher secondary course in the past, either through
Government Orders or through judgments of this Court, but were
not sanctioned Higher Secondary Courses only because there was
no policy decision then taken by the State Government to sanction
Higher Secondary Courses in the State, or on account of the then
Government facing financial constraints. Such cases would have to
be considered favourably for a grant, subject to the applicant
concerned complying with the infrastructural and other
requirements mandated by the Kerala Education Act and Rules."
22. The Government Order has been issued in compliance
with the directions contained in St.Sebastian (supra). This Court
had directed to ascertain the education needs of the various
districts on an ongoing basis. It is for that purpose that a Regional
& con.cases -48-
Level Committee and a State Level Committee have been
constituted as per the Government Order referred above. The order
specifically says that a report shall be furnished by the Regional
Level Committee before the 30th of every year. There is no mention
of such a report having been filed by the Regional Level Committee
during the previous academic year. The order further says that the
State Level Committee shall examine the report and take a decision
for calling for applications from the educational institutions.
Admittedly, this has also not been done. What is stated in the
counter affidavit is that there was very limited time available with
the Government to select the school to cater to the needs of the
student community. The said excuse cannot be entertained since
sufficient time has been identified by this Court in its judgment in
St.Sebastian (supra), and in the Government order issued in
compliance with the judgment. It is further stated that
infrastructure facilities were identified based on information
submitted during the uploading of details in the Central Allotment
Process. The entire action was unilateral and the order issued
sanctioning 97 additional batches had not been issued following the
directions issued by this Court in St.Sebastian (supra) or Sreelal
& con.cases -49-
(supra). Neither has the procedure laid down by the Government
itself in G.O.(MS)No.75/2016/G.Edn. dated 05.04.2016, has been
followed. The sorry situation continues even after several judgments
of this Court and orders issued by the Government on this behalf.
23. As already observed, since the academic year has ended,
no purpose will be served by quashing the Government Order
whereby 97 additional batches were allowed. However, positive
directions are necessary which need to be strictly enforced. The
results of the SSLC examination of the past academic year are
already published and the process for admission to the Higher
Secondary Course has started. We are once again at a stage where
there will be a requirement for finding out the education needs in
each district and different areas. There is no material available to
state whether an assessment had been done by the Regional Level
Committee during September last and whether any material had
been placed before the State Level Committee for decision. In such
circumstances, these writ petitions are disposed of with the
following directions;
(i) The prayer for quashing GO(MS)No.106/2023/GEdn.
dated 27.7.2023 is rejected.
& con.cases -50-
(ii) The respondents shall call for a report from the
Regional Level Committee and the State Level
Committee regarding the education needs in the
various districts within 15 days from today.
(iii) If education needs are identified in any of the areas
where the petitioners' schools are functioning,
applications shall be sought from them as well as from
others for either allowing higher secondary courses or
granting additional batches.
(iv) No decision for sanctioning additional batches shall be
taken without strictly following the directions contained
in G.O.(MS)No.75/2016/G.Edn. dated 05.04.2016,
except regarding the date for assessment of need
stated in the Government Order.
Sd/-
T.R.RAVI
JUDGE
Sn/dsn
& con.cases -51-
APPENDIX OF WP(C) 25519/2023
PETITIONERS' EXHIBITS
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE REPORT OF THE
COMMITTEE CONSTITUTED BY THE GOVERNMENT TO ASSESS THE
EDUCATION NEED.
EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 13-07-2020 PASSED BY
THIS HON'BLE COURT IN WP(C) NO. 14020/2020.
EXHIBIT P3 TRUE COPY OF GO (RT) NO. 3648/2022/G.EDN DATED 17-06-
2022.
EXHIBIT P4 TRUE COPY OF GO (MS) NO. 75/16/G.EDN DATED
05-04-2016.
EXHIBIT P4(A) TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER.
EXHIBIT P5 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED 27-07-
2023.
EXHIBIT P6 TRUE COPY OF THE PAPER REPORT PUBLISHED IN MALAYALA
MANORAMA DAILY ON 28-07-2023.
EXHIBIT P7 TRUE COPY OF THE LIST FURNISHED BY THE PRINCIPAL ABDU
RAHMAN NAGAR HIGHER SECONDARY SCHOOL ON 18-09-2023
GIVING THE DETAILS OF STUDENTS WHO HAVE PASSED THE
SSLC EXAMINATION FROM THE PETITIONER'S SCHOOL AND WHO
HAVEN'T GOT PLUS ONE ADMISSION.
EXHIBIT P8 TRUE COPY OF THE CHART PRODUCED BY THE GOVERNMENT IN
WP(C)NO. 9042/2021.
RESPONDENTS' ANNEXURES
ANNEXURE R1(A) TRUE COPY OF GO(MS) NO. 212/2016/GEDN DATED.
31.12.2016.
ANNEXURE R1(B) TRUE COPY OF G.O(MS) NO. 49/2017/GEDN DATED.
14.6.2017.
ANNEXURE R1(C) TRUE COPY OF GO(RT) NO. 4160/2021/GEDN DATED.
20.09.2021.
EXHIBIT R1(A) TRUE COPY OF CIRCULAR NO. ICT CELL/1771/2/DGE-
HSE/2023 DATED. 5.6.23.
EXHIBIT R1(B) TRUE COPY OF LETTER NO. ICT CELL/1771/1/DGE-HSE/2023
DATED. 21.7.23.
& con.cases -52-
EXHIBIT R1(C) TRUE COPY HIGHER SECONDARY ADMISSION DETAILS AS ON
30.10.23.
EXHIBIT R1(D) TRUE COPY OF G.O (MS) NO.63/2023/GEDN DATED.
27.5.2023.
EXHIBIT R1(E) TRUE COPY OF G.O (MS) 77/2023/GEDN DATED.
12. 6.23.
& con.cases -53-
APPENDIX OF WP(C) 25468/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 05-08-2020 PASSED
BY THIS HON'BLE COURT IN WP© NO. 15908/2020.
Exhibit P2 TRUE COPY OF GO (RT) NO.4162/2021/G.EDN DATED 20-
09-2021.
Exhibit P3 TRUE COPY OF GO (MS) NO. 75/2016/G.EDN DATED 05-
04-2016.
Exhibit P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER.
Exhibit P5 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED 27-
07-2023 WITH RELEVANT PAGES OF ANNEXURES.
& con.cases -54-
APPENDIX OF WP(C) 25718/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 02-09-2021 IN WP©
NO. 17688/2021.
Exhibit P2 TRUE COPY OF GO (MS) NO 75/2016/G.EDN DATED
05.04.2016.
Exhibit P3 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED 27-
07-2023.
& con.cases -55-
APPENDIX OF WP(C) 26182/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT ON
25.11.2020.
Exhibit P1(a) TRUE COPY OF THE JUDGMENT DATED 23.06.2021 IN WP©
NO. 4738 /2021.
Exhibit P2 TRUE COPY OF GO (RT) NO. 5070/2021/G.EDN DATED
11.11.2021.
Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT.
Exhibit P4 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED 27-
07-2023.
& con.cases -56-
APPENDIX OF WP(C) 26257/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE REPORT OF
THE COMMITTEE DATED 25-08-2020.
Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 10-07-2020 PASSED
BY THIS HON'BLE COURT IN WP© NO. 13928/2020.
Exhibit P3 TRUE COPY OF GO (RT) NO. 4223/2021/G.EDN DATED 24-
09-2021.
Exhibit P4 TRUE COPY OF GO (MS) NO. 75/16/G.EDN DATED
05-04-2016.
Exhibit P4(a) TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER DATED 27-01-2023.
Exhibit P5 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED 27-
07-2023.
Exhibit P6 TRUE COPY OF THE PAPER REPORT PUBLISHED IN
MALAYALA MANORAMA DAILY ON 28-07-2023.
& con.cases -57-
APPENDIX OF WP(C) 26770/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 01-09-2021 PASSED
BY THIS HON'BLE COURT IN WP© NO. 15727/2021
Exhibit P2 TRUE COPY OF GO (MS) NO. 75/2016/G.EDN DATED 05-
04-2016
Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER DATED 05-04-2023
Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED NIL
SUBMITTED BY THE PRESIDENT PTA BEFORE THE
KARTHIKEYAN COMMITTEE
Exhibit P5 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED 27-
07-2023 WITH RELEVANT PAGES OF ANNEXURES
Exhibit P6 TRUE COPY OF THE LIST FURNISHED BY THE HEADMASTER
SABARI HIGHER SECONDARY SCHOOL ON 23-09-2023
GIVING THE DETAILS OF STUDENTS WHO HAVE PASSED THE
SSLC EXAMINATION FROM THE PETITIONER'S SCHOOL AND
WHO HAVEN'T GOT PLUS ONE ADMISSION
& con.cases -58-
APPENDIX OF WP(C) 26890/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF JUDGMENT DATED 19-08-2019 IN WP©
NO. 22410/2019 PASSED BY THE HON'BLE HIGH COURT
OF KERALA
Exhibit P2 TRUE COPY OF GO(RT) NO. 2349/2020/G.EDN DATED
24-07-2020
Exhibit P3 TRUE COPY OF GO (MS) NO 75/2016/G.EDN DATED
05.04.2016
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 02-12-2020 IN
Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE REPORT
OF THE STATE LEVEL COMMITTEE DATED 25-08-2020
Exhibit P6 TRRUE COPY OF GO (RT) NO. 2112/2021/G.EDN DATED
08-03-2021
Exhibit P7 TRUE COPY OF JUDGEMENT IN WP© NO. 9042/21 DATED
24-01-2022
Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 17-06-2022 IN
Exhibit P8 (a) TRUE COPY OF THE JUDGMENT DATED 17-06-2022 IN
Exhibit P9 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED
27-07-2023
Exhibit P10 TRUE COPY OF THE PAPER REPORT PUBLISHED IN
MALAYALA MANORAMA DAILY ON 28-07-2023
Exhibit P11 TRUE COPY OF THE LIST FURNISHED BY THE
PRINCIPAL AHS PAREL MAMPATTUMOOLA ON 18-09-2023
GIVING THE DETAILS OF STUDENTS WHO HAVE PASSED
THE SSLC EXAMINATION FROM THE PETITIONER'S
SCHOOL AND WHO HAVEN'T GOT PLUS ONE ADMISSION
RESPONDENTS' EXHIBITS
ANNEXURE R1(A) TRUE COPY OF GO(MS) NO. 212/2016/GEDN DATED.
31.12.2016.
ANNEXURE R1(B) TRUE COPY OF G.O(MS) NO. 49/2017/GEDN DATED.
14.6.2017.
& con.cases -59-
ANNEXURE R1(C) TRUE COPY OF GO(RT) NO. 4160/2021/GEDN DATED.
20.09.2021.
EXHIBIT R1(A) TRUE COPY OF CIRCULAR NO. ICT CELL/1771/2/DGE-
HSE/2023 DATED. 5.6.23.
EXHIBIT R1(B) TRUE COPY OF LETTER NO. ICT CELL/1771/1/DGE-
HSE/2023 DATED. 21.7.23.
EXHIBIT R1(C) TRUE COPY HIGHER SECONDARY ADMISSION DETAILS AS
ON 30.10.23.
EXHIBIT R1(D) TRUE COPY OF G.O (MS) NO.63/2023/GEDN DATED.
27.5.2023.
EXHIBIT R1(E) TRUE COPY OF G.O (MS) 77/2023/GEDN DATED.
12. 6.23.
& con.cases -60-
APPENDIX OF WP(C) 27190/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE REPRESENTATIONS DATED 07/08/2023
SUBMITTED BY THE PETITIONER BEFORE THE 1ST
RESPONDENTS
Exhibit P2 TRUE COPY OF THE REPRESENTATIONS DATED 07/08/2023
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
RESPONDENTS' EXHIBITS
ANNEXURE R1(A) TRUE COPY OF GO(MS) NO. 212/2016/GEDN DATED.
31.12.2016.
ANNEXURE R1(B) TRUE COPY OF G.O(MS) NO. 49/2017/GEDN DATED.
14.6.2017.
ANNEXURE R1(C) TRUE COPY OF GO(RT) NO. 4160/2021/GEDN DATED.
20.09.2021.
EXHIBIT R1(A) TRUE COPY OF CIRCULAR NO. ICT CELL/1771/2/DGE-
HSE/2023 DATED. 5.6.23.
EXHIBIT R1(B) TRUE COPY OF LETTER NO. ICT CELL/1771/1/DGE-
HSE/2023 DATED. 21.7.23.
EXHIBIT R1(C) TRUE COPY HIGHER SECONDARY ADMISSION DETAILS AS ON
30.10.23.
EXHIBIT R1(D) TRUE COPY OF G.O (MS) NO.63/2023/GEDN DATED.
27.5.2023.
EXHIBIT R1(E) TRUE COPY OF G.O (MS) 77/2023/GEDN DATED.
12. 6.23.
& con.cases -61-
APPENDIX OF WP(C) 27263/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF GO (MS) NO. 75/2016/G.EDN DATED 05-
04-2016.
Exhibit P2 TRUE COPY OF THE ORDER BEARING NO GO (MS) NO.
106/2023/G.EDN DATED 27-07-2023 ISSUED BY THE 1ST
RESPONDENT.
Exhibit P3 TRUE COPY OF THE PETITION DATED 24/7/2023
SUBMITTED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT.
Exhibit P4 TRUE COPY OF THE TALUK WISE DETAILS OF WAITING
APPLICANTS, AVAILABLE SEATS DEFICIENCY ETC.
Exhibit P5 TRUE COPY OF THE CERTIFICATE DATED 19/9/2023
ISSUED BY THE HEADMASTER OF THE PETITIONER'S
SCHOOL.
& con.cases -62-
APPENDIX OF WP(C) 27694/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 01-11-2021 PASSED
BY THIS HON'BLE COURT IN WP© NO. 23698/2021.
Exhibit P2 TRUE COPY OF GO (MS) NO. 75/2016/G.EDN DATED 05-
04-2016.
Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER DATED 01-04-2023.
Exhibit P4 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED 27-
07-2023 WITH RELEVANT PAGES OF ANNEXURES.
& con.cases -63-
APPENDIX OF WP(C) 27755/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF JUDGMENT DATED 30-03-2021 IN WP© NO.
6186/2021 PASSED BY THE HON'BLE HIGH COURT OF KERALA.
Exhibit P1(a) TRUE COPY OF GO(RT) NO. 3957/2021 /G.EDN DATED 08-09-
2021.
Exhibit P2 TRUE COPY OF GO (MS) NO 75/2016/G.EDN DATED 05.04.2016.
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE REPORT OF THE
STATE LEVEL COMMITTEE DATED 25-08-2020.
Exhibit P4 TRUE COPY OF JUDGEMENT IN WP© NO. 22597/2021 DATED 12-
08-2022.
Exhibit P5 TRUE COPY OF GO (MS) NO. 106/2023/G.EDN DATED 27-07-
2023.
Exhibit P6 TRUE COPY OF THE PAPER REPORT PUBLISHED IN MALAYALA
MANORAMA DAILY ON 28-07-2023.
Exhibit P7 TRUE COPY OF THE CERTIFICATE ISSUED BY THE PRINCIPAL ASM
HIGHER SECONDARY SCHOOL, VELLIYANCHERY ON 18-09-2023
ALONG WITH THE LIST OF STUDENTS WHO HAVE PASSED THE SSLC
EXAMINATION FROM THE PETITIONER'S SCHOOL AND WHO HAVEN'T
GOT PLUS ONE ADMISSION.
& con.cases -64-
APPENDIX OF WP(C) 27804/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF GO (MS) NO. 75/2016/G.EDN DATED 05-
04-2016.
Exhibit P2 TRUE COPY OF THE ORDER BEARING NO GO (MS) NO.
106/2023/G.EDN DATED 27-07-2023 ISSUED BY THE 1ST
RESPONDENT.
Exhibit P3 TRUE COPY OF THE COMMUNICATION DATED 19/3/2020 OF
THE REGIONAL DEPUTY DIRECTOR, ERNAKULAM TO THE
JOINT DIRECTOR (ACADEMIC), HIGHER SECONDARY
EDUCATION, THIRUVANANTHAPURAM.
Exhibit P4 TRUE COPY OF THE TALUK WISE DETAILS OF WAITING
APPLICANTS, AVAILABLE SEATS DEFICIENCY ETC.
Exhibit P5 TRUE COPY OF THE PETITION DATED NIL SUBMITTED BY
THE PETITIONER BEFORE THE 1ST RESPONDENT.
Exhibit P6 TRUE COPY OF THE DETAILS OF THE STUDENTS WHO HAD
APPEARED FOR THE SSLC EXAMINATION DURING THE
ACADEMIC YEAR 2022-23 AND WHO HAD PASSED THE SSLC
EXAMINATION ETC.
& con.cases -65-
APPENDIX OF WP(C) 28604/2023
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 11.08.2023
ISSUED BY THE HEADMASTER OF THE PETITIONER'S
SCHOOL.
Exhibit P2 TRUE COPY OF SCHOOL PROFORMA I (ACADEMIC YEAR
2023-2024) NUMBER OF STUDENTS, OFFICE OF THE
DIRECTOR OF EDUCATION, TRIVANDRUM TAKEN ON
08.06.2023 AND ATTESTED BY THE HEADMASTER OF THE
PETITIONER'S SCHOOL.
Exhibit P3 TRUE COPY OF THE LETTER BEARING NO.
A1/182/R.D.D/H.S.S/E.K.M/2020 DATED 19.03.2020
ISSUED BY THE REGIONAL DEPUTY HEAD, OFFICE OF THE
REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, ERNAKULAM AND RELEVANT PAGES OF THE
REPORT OF REGIONAL LEVEL SUB COMMITTEE.
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 21.12.2018 IN W.P.
(C) NO.42257/2018.
Exhibit P5 TRUE COPY OF THE ORDER BEARING G.O.
(RT)NO.3883/2019/GEDN., DATED 28.09.2019 ISSUED BY
THE 1ST RESPONDENT.
Exhibit P6 TRUE COPY OF LETTER BEARING
NO.C.G.L1/19632/2023/C.G.E, DATED 02.06.2023
ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE
COMMISSIONER FOR EXAMINATION HIGHER SECONDARY.
Exhibit P7 TRUE COPY OF THE G.O.(MS)NO.106/2023/GEDN, DATED
27.07.2023 ISSUED BY THE 1ST RESPONDENT AND
RELEVANT PAGES OF ANNEXURE 2 (PROPOSED
SCHOOL/COMBINATION LIST) ATTACHED THEREWITH.
Exhibit P8 TRUE COPY OF THE REPRESENTATION DATED 16.08.2023
SUBMITTED BEFORE THE 1ST RESPONDENT.
& con.cases -66-
APPENDIX OF WP(C) 28920/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF GO (MS) NO. 75/2016/G.EDN DATED 05-
04-2016
Exhibit P2 TRUE COPY OF THE ORDER BEARING NO GO (MS) NO.
106/2023/G.EDN DATED 27-07-2023 ISSUED BY THE 1ST
RESPONDENT
Exhibit P3 TRUE COPY OF THE COMMUNICATION DATED 19/3/2020 OF
THE REGIONAL DEPUTY DIRECTOR, ERNAKULAM TO THE
JOINT DIRECTOR (ACADEMIC), HIGHER SECONDARY
EDUCATION, THIRUVANANTHAPURAM
Exhibit P4 TRUE COPY OF THE TALUK WISE DETAILS OF WAITING
APPLICANTS, AVAILABLE SEATS DEFICIENCY ETC
Exhibit P5 TRUE COPY OF THE PETITION DATED 16/8/2023
SUBMITTED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT
Exhibit P6 TRUE COPY OF THE CERTIFICATE DATED 19/6/2023
ISSUED BY THE HEADMASTER OF THE PETITIONER'S
SCHOOL
& con.cases -67-
APPENDIX OF WP(C) 29693/2023
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT
Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 23-11-2021 PASSED
BY THIS HON'BLE CURT IN W.P.(C) NO. 26099/2021
Exhibit P3 A TRUE COPY OF GO(MS)NO.75/2016/G.EDN DATED 05-
04-2016
Exhibit P4 A TRUE COPY OF GO(MS)NO. 106/2023/G.EDN DATED 27-
07-2023 WITH RELEVANT PAGES OF ANNEXURES
Exhibit P5 TRUE COPY OF THE GO(MS) NO: 155/2002/G.EDN DATED
11-6-2002
Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 27-7-2020 IN W.P.
(C) NO: 18096 OF 2019
& con.cases -68-
APPENDIX OF WP(C) 29830/2023
PETITIONER EXHIBITS
Exhibit P 1 TRUE COPY OF LETTER BEARING NO.
A1/182/R.D.D/H.S.S/E.K.M/2020 DATED 19.03.2020
ISSUED BY THE REGIONAL DEPUTY HEAD, OFFICE OF THE
REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, ERNAKULAM AND RELEVANT PAGES OF THE
REPORT OF REGIONAL LEVEL SUB COMMITTEE.
Exhibit P 2 TRUE COPY OF JUDGMENT DATED 01.10.2021 IN W.P.
(C)NO.20842/2021.
Exhibit P3 TRUE COPY OF ORDER BEARING G.O.
(RT)NO.13/2022/GEDN., DATED 01.01.2022 ISSUED BY
THE 1ST RESPONDENT.
Exhibit P4 TRUE COPY OF ORDER BEARING G.O.
(MS)NO.106/2023/GEDN, DATED 27.07.2023 ISSUED BY
THE 1ST RESPONDENT AND RELEVANT PAGES OF ANNEXURE
2 (PROPOSED SCHOOL/COMBINATION LIST) ATTACHED
THEREWITH.
Exhibit P5 TRUE COPY OF THE LETTER BEARING
NO.C.G.L1/19632/2023/C.G.E, DATED 02.06.2023
ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE
COMMISSIONER FOR EXAMINATION HIGHER SECONDARY.
Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 05.09.2023
BEFORE THE 1ST RESPONDENT
& con.cases -69-
APPENDIX OF WP(C) 30202/2023
PETITIONER EXHIBITS
Exhibit p 1 TRUE COPY OF SCHOOL PERFORMA I (ACADEMIC YEAR
2023-2024) NUMBER OF STUDENTS OFFICE OF THE
DIRECTOR OF EDUCATION, TRIVANDRUM TAKEN ON
09.06.2023 ATTESTED BY THE HEADMASTER OF THE
PETITIONER'S SCHOOL
Exhibit 2 TRUE COPY OF LETTER BEARING NO.
A1/182/R.D.D/H.S.S/E.K.M/2020 DATED 19.03.2020
ISSUED BY THE REGIONAL DEPUTY HEAD, OFFICE OF THE
REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
EDUCATION, ERNAKULAM AND RELEVANT PAGES OF THE
REPORT OF REGIONAL LEVEL SUB COMMITTEE.
Exhibit p 3 TRUE COPY OF JUDGMENT DATED 03.08.2021 IN W.P.
Exhibit p4 TRUE COPY OF ORDER BEARING NO.G.O.
(RT)NO.6060/2021/G,EDN, DATED 22.12.2021 ISSUED BY
THE 1ST RESPONDENT
Exhibit p 5 TRUE COPY OF LETTER BEARING
NO.C.G.L1/14632/2023/D.G.E, DATED 02.06.2023
ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE
COMMISSIONER FOR EXAMINATION HIGHER SECONDARY AND
JUNIOR SUPERINTENDENT, OFFICE OF THE COMMISSIONER
FOR EXAMINATION TO ABDULRAHIMAN O.P.C
Exhibit 6 TRUE COPY OF G.O.(MS) NO.106/2023/GEDN, DATED
27.07.2023 ISSUED BY THE 1ST RESPONDENT AND
RELEVANT PAGES OF ANNEXURE 2 (PROPOSED
SCHOOL/COMBINATION LIST) ATTACHED THEREWITH
Exhibit p7 TRUE COPY OF THE REPRESENTATION DATED 05.09.2023
SUBMITTED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT
& con.cases -70-
APPENDIX OF WP(C) 30460/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE CERTIFICATE ISSUED BY THE
PETITIONER SHOWING THE STUDENTS STRENGTH OF THE
PETITIONER'S SCHOOL FOR THE 2023 - 2024 AND SSLC
PASS OUT STUDENTS FOR THE YEAR 2022 - 2023
Exhibit P 2 TRUE COPY OF LETTER BEARING
NO.A1/182/R.D.D./H.S.S./E.K.M./2020 DATED
19.03.2020 ISSUED BY THE REGIONAL DEPUTY HEAD,
OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, ERNAKULAM AND RELEVANT PAGES
OF THE REPORT OF REGIONAL LEVEL SUB COMMITTEE.
Exhibit P3 TRUE COPY OF THE JUDGMENT W.P.(C) NO.6176/2021
DATED 30.03.2021.
Exhibit P 4 TRUE COPY OF THE ORDER BEARING G.O.(P) NO.
4193/2021/G.EDN. 22.09.2021 ISSUED BY THE 1ST
RESPONDENT
Exhibit P5 TRUE COPY OF LETTER BEARING
NO.C.G.L1/14632/2023/D.G.E, DATED 02.06.2023
ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE
COMMISSIONER FOR EXAMINATION HIGHER SECONDARY AND
JUNIOR SUPERINTENDENT, OFFICE OF THE COMMISSIONER
FOR EXAMINATION TO ABDULRAHIMAN O.P.C
Exhibit P6 TRUE COPY OF THE ORDER BEARING G.O.(MS)
NO.106/2023/G.EDN. DATED 27.07.2023 ISSUED BY THE
1ST RESPONDENT AND RELEVANT PAGES OF ANNEXURE 2
(PROPOSED SCHOOL/COMBINATION LIST) ATTACHED
THEREWITH
Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED 05.09.2023
SUBMITTED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT
& con.cases -71-
APPENDIX OF WP(C) 30704/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF LETTER BEARING
NO.A1/182/R.D.D./H.S.S./E.K.M./2020 DATED
19.03.2020 ISSUED BY THE REGIONAL DEPUTY HEAD,
OFFICE OF THE REGIONAL DEPUTY DIRECTOR OF HIGHER
SECONDARY EDUCATION, ERNAKULAM AND RELEVANT PAGES
OF THE REPORT OF REGIONAL LEVEL SUB COMMITTEE.
Exhibit P2 TRUE COPY OF JUDGMENT DATED 06.08.2021 IN W.P.(C)
Exhibit P 3 TRUE COPY OF ORDER BEARING NO.G.O.(RT)
NO.6114/2021/G.EDN, DATED 27.12.2021 ISSUED BY THE
1ST RESPONDENT.
Exhibit P4 TRUE COPY OF LETTER BEARING
NO.C.G.L1/14632/2023/D.G.E, DATED 02.06.2023
ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE
COMMISSIONER FOR EXAMINATION HIGHER SECONDARY AND
JUNIOR SUPERINTENDENT, OFFICE OF THE COMMISSIONER
FOR EXAMINATION TO ABDULRAHIMAN O.P.C
Exhibit P5 TRUE COPY OF THE ORDER BEARING G.O.(MS)
NO.106/2023/G.EDN. DATED 27.07.2023 ISSUED BY THE
1ST RESPONDENT AND RELEVANT PAGES OF ANNEXURE 2
(PROPOSED SCHOOL/COMBINATION LIST) ATTACHED
THEREWITH.
Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 05.09.2023
SUBMITTED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT.
Exhibit P7 TRUE COPY OF THE APPLICATION DATED 07.09.2023
SUBMITTED BY MR.ABDUL RAHIMAN O.P.C UNDER RIGHT TO
INFORMATION ACT.
Exhibit P8 TRUE COPY OF REPLY DATED 03.10.2023 GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER (ACADEMIC
SECTION) OFFICE OF THE 2ND RESPONDENT
Exhibit P9 TRUE COPY OF THE APPLICATION DATED 20.10.2023
SUBMITTED BY MR.ABDUL RAHIMAN O.P.C UNDER RIGHT TO
INFORMATION ACT.
Exhibit P10 TRUE COPY OF REPLY DATED 09.11.2023 GIVEN BY THE
STATE PUBLIC INFORMATION OFFICER (ACADEMIC
SECTION) OFFICE OF THE 2ND RESPONDENT.
& con.cases -72-
APPENDIX OF WP(C) 31664/2023
PETITIONER EXHIBITS
Exhibit P 1 : TRUE COPY OF THE CERTIFICATE DATED 07.08.2023
ISSUED BY THE HEADMASTER OF THE PETITIONER'S
SCHOOL
Exhibit P2 TRUE COPY OF ORDER BEARING G.O.
(MS)NO.106/2023/GEDN, DATED 27.07.2023 ISSUED BY
THE 1ST RESPONDENT AND RELEVANT PAGES OF ANNEXURE
2 (PROPOSED SCHOOL/COMBINATION LIST) ATTACHED
THEREWITH
Exhibit P 3 TRUE COPY OF LETTER BEARING
NO.C.G.L1/19632/2023/C.G.E, DATED 02.06.2023
ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE
COMMISSIONER FOR EXAMINATION HIGHER SECONDARY.
Exhibit P4 TRUE COPY OF REPRESENTATION SUBMITTED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT DATED
26.07.2023
& con.cases -73-
APPENDIX OF WP(C) 33493/2023
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE ORDER IN G.O.(MS). NO.75/16/G.EDN
DATED 5.4.2016.
Exhibit-P2 TRUE COPY OF THE SCHOOL DETAILS SUBMITTED THROUGH
THE 3RD RESPONDENT ON 8.6.2023 BY THE PETITIONER.
Exhibit-P3 TRUE COPY OF THE ORDER IN G.O.(MS).
NO.106/2023/G.EDN DATED 27.7.2023.
& con.cases -74-
APPENDIX OF WP(C) 33861/2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 03.03.2014 ISSUED BY
THE GOVT. OF INDIA, NATIONAL COMMISSION FOR MINORITY
EDUCATIONAL INSTITUTION
Exhibit P2 TRUE COPY OF SCHOOL PERFORMA I (ACADEMIC YEAR 2023-
2024) NUMBER OF STUDENTS, OFFICE OF THE DIRECTOR OF
EDUCATION, TRIVANDRUM TAKEN ON 08.06.2023
Exhibit P3 TRUE COPY OF THE LETTER BEARING NO.
A1/182/R.D.D/H.S.S/E.K.M/2020 DATED 19.03.2020 ISSUED
BY THE REGIONAL DEPUTY HEAD, OFFICE OF THE REGIONAL
DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
ERNAKULAM AND RELEVANT PAGES OF THE ABOVE REPORT OF
REGIONAL LEVEL SUB COMMITTEE.
Exhibit P4 TRUE COPY OF JUDGMENT DATED 19.07.2022 IN W.P.(C)
Exhibit P5 TRUE COPY OF THE ORDER BEARING NO.G.O.(RT)
NO.5089/2023/G.EDN, DATED 14.09.2023 ISSUED BY THE 1ST
RESPONDENT
Exhibit P6 TRUE COPY OF THE CERTIFICATE ISSUED BY THE HEADMASTER
OF THE PETITIONER'S SCHOOL STATING THE DETAILS OF 85
STUDENTS
Exhibit P7 TRUE COPY OF THE LETTER BEARING
NO.C.G.L1/14632/2023/D.G.E, DATED 02.06.2023 ISSUED BY
THE PUBLIC INFORMATION OFFICER OF THE COMMISSIONER FOR
EXAMINATION HIGHER SECONDARY AND JUNIOR SUPERINTENDENT,
OFFICE OF THE COMMISSIONER FOR EXAMINATION TO
ABDULRAHIMAN O.P.C
Exhibit P8 TRUE COPY OF G.O.(MS) NO.106/2023/G.EDN. DATED
27.07.2023 ISSUED BY THE 1ST RESPONDENT AND RELEVANT
PAGES OF ANNEXURE 2 (PROPOSED SCHOOL/COMBINATION LIST)
ATTACHED THEREWITH.
Exhibit P9 TRUE COPY OF THE REPRESENTATION DATED 0509.2023
SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE ORDER NO.G.O.(MS)NO.119/2022/GEDN,
DATED 07.07.2022 ISSUED BY THE 1ST RESPONDENT
EXHIBIT P11 TRUE COPY OF THE TRUE COPY OF THE ORDER NO.G.O.
(MS)NO.63/2023/GEDN, DATED 27.05.2023 ISSUED BY THE 1ST
RESPONDENT
& con.cases -75-
APPENDIX OF WP(C) 38096/2023
PETITIONER EXHIBITS
Exhibit -P1 A TRUE COPY OF THE LETTER BEARING
NO.C.G.L1/14632/2023/D.G.E. DATED 02.06.2023
ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE
COMMISSIONER FOR EXAMINATION HIGHER SECONDARY AND
JUNIOR SUPERINTENDENT, OFFICE OF THE COMMISSIONER
FOR EXAMINATION TO ABDULRAHIMAN O.P.C.
Exhibit -P2 A TRUE COPY OF G.O.(MS) NO.106/2023/G.EDN. DATED
27.07.2023 ISSUED BY THE 1ST RESPONDENT AND
RELEVANT PAGES OF ANNEXURE 2 (PROPOSED
SCHOOL/COMBINATION LIST) ATTACHED THEREWITH.
Exhibit -P3 A TRUE COPY OF THE REPRESENTATION DATED 20.10.2023
SUBMITTED BY THE PETITIONER BEFORE THE 1ST
RESPONDENT.
